Sardar Singh Sahriya vs State Of Madhya Pradesh And Others

Vishal Mishra, J

The petitioner has filed this petition raising the grievance that he has filed an application under Section 165(6) of the M.P. Land Revenue Code and the

said application is pending before the Collector, Guna, since September, 2019. The only prayer which has been made in this writ petition is that the

Collector, District Guna be directed to decide the petitioner's application (Annexure P/1) through speaking order (if not already decided) as

expeditiously as possible.

On the other hand, learned Government Advocate for the State has no objection to such innocuous prayer made by the petitioners.

In view of of such innocuous prayer, respondent No.2- Collector, District Guna is directed to decide the pending application (if not already decided) as

expeditiously as possible preferably within a period of two months from the date of receipt of certified copy of the order and pass a reasoned and

speaking order.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid directions, the petition stands disposed of.

Certified/e-copy as per rules/directions.